ANINDA BISWAS Vs. SANANDA BISWAS NEE DE

JUDGEMENT

(1.) The Revisional application under Sec. 482 of code of Criminal Procedure has been filed by the petitioner/Husband praying for setting aside of the Judgment and order dtd. 5/10/2018 passed by the Learned Additional Principal Judge, Family Court, Calcutta, in Misc. Case 65 of 2015.

(2.) The parties were married on 30/11/2011.

(3.) Due to differences the opposite party no. 1/wife left her matrimonial home on 26/4/2015.